Section 470(1)(a) in The Companies Act, 1956

[Cites 0, Cited by 0] [Section 470(1)] [Section 470] [Entire Act]

Union of India - Subsection

Section 470(1)(a) in The Companies Act, 1956

(a)make calls on all or any of the contributories for the time being on the list of the contributories, to the extent of their liability, for payment of any money which the Tribunal considers necessary to satisfy the debts and liabilities of the company, and the costs, charges and expenses of winding up, and for the adjustment of the rights of the contributories among themselves; and

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Union of India - Subsection

Section 470(1)(a) in The Companies Act, 1956